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  • THE UTTARAKHAND (THE UNITED PROVINCES EXCISE ACT, 1910) (AMENDMENT) ACT, 2010
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THE UTTARAKHAND (THE UNITED PROVINCES EXCISE ACT, 1910) (AMENDMENT) ACT, 2010

THE UTTARAKHAND (THE UNITED PROVINCES EXCISE ACT, 1910) (AMENDMENT) ACT, 2010
[Act No. 21 of 2010]
PREAMBLE
An Act further to amend the United Provinces Excise Act, 1910 in its application to the State of Uttarakhand
Be it enacted by the Uttarakhand Legislative Assembly in the Sixty-first Year of the Republic of India as follows--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Uttarakhand (the United Provinces Excise Act, 1910) (Amendment) Act, 2010.
(2) It extends to the whole of the State of Uttarakhand.
(3) It shall be deemed to have come into force on April 1, 2009.
Section 2 - Amendment of Section 28
In sub-section (3) of Section 28 of the United Provinces Excise Act, 1910 (as applicable to the State of Uttarakhand), the following shall be amended, namely--
(a) Countervailing duty on excisable Country Liquor (excepting Tari) imported in accordance with the provisions of sub-section (1) of Section 12 in place of "Rs 90.00 per bulk litre" "Rs 200.00 per bulk litre" shall be substituted.
(b) Excise or countervailing duty on excisable Country Liquor (excepting Tari and other fermented alcoholic beverages) exported in accordance with the provisions of Section 13 in place of "Rs 90.00 per bulk litre" "Rs 200.00 per bulk litre" shall be substituted.
(c) Excise or countervailing duty on excisable Country Liquor (excepting Tari) transported in accordance with the provisions of Section 13 in place of "Rs 90.00 per bulk litre" "Rs 200.00 per bulk litre" shall be substituted.
(d) Excise duty on excisable Country Liquor (excepting Tari) manufacturer, cultivated or collected under any license granted under the provisions of Section 17 in place of "Rs 90.00 per bulk litre" "Rs 200.00 per bulk litre" shall be substituted.
(e) Excise duty on excisable Country Liquor (excepting Tari) manufacturer in any distillery established, or any distillery or brewery licensed under the provisions of Section 18 in place of "Rs 90.00 per bulk litre" "Rs 200.00 per bulk litre" shall be substituted.


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